NATIONAL ASSOCIATION OF FISHERMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A.No.2 of 2021 is filed to bring the proposed respondent as respondent No.7 in Writ Petition as well as in the Interlocutory Application, is dismissed as I.A.No.3 of 2021 is filed with similar prayer.

(2.) I.A.No.3 is filed to bring the proposed respondent as respondent No.7 in Writ Petition as well as in the Interlocutory Application, is allowed and the office is directed to amend the cause title as prayed for.

(3.) This Writ Petition is filed for the following relief: